Section 34A in The M.P. Griha Nirman Mandal Adhiniyam, 1972
34A. [ Development Schemes. [Inserted by Section 7 of M.P. Act No. 16 of 1996.]
(1)Whenever the Board is of the opinion that is expedient to take up development schemes in any area, the Board may frame a Development Scheme.(2)Such scheme may consist of construction of bridges on rivers, major roads, highways, city level water supply and sewage systems or other similar activities.(3)Such schemes shall specify the proposed layout of the area to be developed, the purpose of development and the scheme implementation methodology.(4)The Board may, at its discretion determine the manner and mode of recovery of costs incurred on a development scheme and of lease, outright sale or any other arrangement considered beneficial or profitable.]
